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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(2) in Uttarakhand Flood Plain Zoning Act, 2012

(2)No suit, or other legal proceeding shall lie against the State Government for any damage caused or likely to be caused for any thing which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.